- (1.) Heard learned counsel for the petitioners, learned Standing Counsel for respondent nos.-1 & 2 and Sri Alok Kumar holding brief of Sri Ramendra Pratap Singh, respondent no.-3.
(2.) The land of the petitioners situate in Village- Lakhnawali was acquired by the State of U.P. for the benefit of Greater Noida Industrial Development Authority. The petitioners were duly paid compensation of the acquired land in accordance with the provisions of Land Acquisition Act, however, the matter of acquisition of some other land including the land of Village- Lakhnawali came to be decided by the Full Bench of this Court in the case of Gajraj & Ors. Vs. State of U.P. and Others, 2011 11 ADJ 1 (FB) where upholding the validity of the notifications, additional benefits over and above the compensation admissible to the land owners i.e., additional compensation to the extent of 64.70%, as was paid for village Patwari, and allotment of developed abadi land to the extent of 10% of their acquired land subject to the maximum of 2,500 sq. meter or equivalent value of compensation in lieu thereof were also directed to be given.?
(3.) It is in view of the above Full Bench decision, the petitioners have preferred this petition claiming grant of additional benefits so awarded in the case of Gajraj and others .;